COURT ARCHIVE

Debts Recovery Tribunal judgments, 2020

78 judgments · page 1 of 4

Tribunals and Commissions26 Oct 2020Dismissed

M/s. SLN Gaja Industries And Ors. Vs Syndicate Bank

Debts Recovery Tribunal · (2020) 10 DRT CK 0003

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3-A), 13(4), 14, 17Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(20)Limitation Act, 1963 — Section 5

Tribunals and Commissions21 Oct 2020Allowed

Axis Bank Limited Vs M/s. A and D Solaris And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0007

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(c), 16

Tribunals and Commissions20 Oct 2020Allowed

Punjab National Bank Vs M/s Sadguru Business Private Ltd And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0014

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(g), 17, 17(1), 19(1), 19(20), 19(21)(i), 19(22), 25, 26, 27, 28Bankers Books Evidence Act, 1891 — Section 4Code Of Civil Procedure — Section 34

Tribunals and Commissions20 Oct 2020Allowed

Union Bank Of India Vs Manju And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0013

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(g), 17, 17(1), 19, 19(20), 19(21)(i), 19(22), 25, 26, 27, 28Bankers Books Evidence Act, 1891 — Section 4Code Of Civil Procedure — Section 34

Tribunals and Commissions20 Oct 2020Allowed

Punjab National Bank (formerly Oriental Bank Of Commerce) Vs M/s.Jay Arr Enterprises And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0008

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(c), 16

Tribunals and Commissions19 Oct 2020Dismissed

Sylviya Satinder Mehra Vs Bank Of Baroda And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0016

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(s), 19, 19(1)(b), 22(1), 29, 30, 30(1)Indian Penal Code, 1860 — Rule Section 24, 341, 452, 457, 498-AProtection of Women from Domestic Violence Act, 2005 — Section 12, 13, 14, 15, 16, 17, 17(1), 18, 19, 20, 22Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(13), 14, 17(1)

Tribunals and Commissions16 Oct 2020Allowed

Corporation Bank Vs Masudul Islam Mollick And Anr.

Debts Recovery Tribunal · (2020) 10 DRT CK 0017

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(22)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)

Tribunals and Commissions14 Oct 2020Allowed

City Union Bank Limited Vs M/s Precision Press Product And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0009

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)Limitation Act, 1963 — Section 18

Tribunals and Commissions13 Oct 2020Allowed

State Bank Of India Vs M/s. Sri Sun Plastic Mould And Moulding And Anr.

Debts Recovery Tribunal · (2020) 10 DRT CK 0010

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(c), 16

Tribunals and Commissions13 Oct 2020Allowed

HDFC Bank Vs Pandokhar Logistics And Anr

Debts Recovery Tribunal · (2020) 10 DRT CK 0001

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19

Tribunals and Commissions12 Oct 2020Allowed

M/s.Vishnutek Engineering Pvt. Ltd. And Anr. Vs Authorised Officer, ASREC (India) Limited And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0021

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 3, 5(2), 7(3), 8, 9, 13, 13(2), 13(3), 13(3-A), 13(4), 13(8), 17Security Interest (Enforcement) Rules, 2002 — Rule 3, 3(1), 5, 8, 8(2), 8(5), 8(6), 8(7), 8(8), 9, 9(1)

Tribunals and Commissions12 Oct 2020Allowed

ICICI Bank Limited Vs Mustufabag Ahemadbag Miraza And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0018

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(22)Code Of Civil Procedure, 1976 — Section Order I Rule 10(2)

Tribunals and Commissions12 Oct 2020Allowed

Indian Bank Vs R. Boopathi And Anr.

Debts Recovery Tribunal · (2020) 10 DRT CK 0011

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(c), 16

Tribunals and Commissions12 Oct 2020Dismissed

Shobha,(Borrower/Mortgager) And Anr. Vs M/s. Repco Home Finance Limited

Debts Recovery Tribunal · (2020) 10 DRT CK 0004

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(3), 13(3-A), 13(4), 14, 31(i)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 22(2)(h)

Tribunals and Commissions09 Oct 2020Allowed

Valluru Ganga Bhavani Vs State Bank of India And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0022

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(4), 8(5), 8(6), 9(1)

Tribunals and Commissions09 Oct 2020Allowed

Bank Of Baroda Vs Radhamohan Ramnaresh Sharma And Anr.

Debts Recovery Tribunal · (2020) 10 DRT CK 0020

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(22), 24Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17

Tribunals and Commissions09 Oct 2020Allowed

Bank Of Baroda Vs M/s.Ashapura Food Products And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0019

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(g), 19, 19(22)

Tribunals and Commissions09 Oct 2020Allowed

State Bank of India Vs M/s Indian Trading Corporation And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0015

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(g), 17, 17(1), 19(1), 19(20), 19(21)(i), 19(22), 25, 26, 27, 28Bankers Books Evidence Act, 1891 — Section 4Code Of Civil Procedure — Section 34

Tribunals and Commissions07 Oct 2020Allowed

IDBI Bank Limited Vs M/s. Jagannath Omfed Parlour And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0023

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 19, 19(22)Code Of Civil Procedure, 1976 — Section 34

Tribunals and Commissions06 Oct 2020Allowed

HDFC Bank Limited Vs M/s.Kandla Energy And Chemical Limited And Ors.

Debts Recovery Tribunal · (2020) 10 DRT CK 0024

Recovery of Debts Due to Banks and Financial Institution Act, 1993 — Section 2(g), 19, 19(22)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 4, 9, 9(2)Constitution of India, 1950 — Article 14, 19, 21